Smt. Rahisha W/O Shri Suleman vs State Of Rajasthan (2024:Rj-Jp:41335)
2024 Latest Caselaw 6017 Raj/2

Rajasthan High Court

Smt. Rahisha W/O Shri Suleman vs State Of Rajasthan (2024:Rj-Jp:41335) on 27 September, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:41335]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            11717/2024

Smt. Rahisha W/o Shri Suleman, Aged About 55
Years, R/o Shiram Teela Kachchi Basti, Police
Station Bhatta Basti, Jaipur
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through PP
                                                     ----Respondent

For Petitioner(s) : Mr. Vinod Kumar Sharma, Adv.

For                      : Mr. Devi Singh, P.P.
Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

27/09/2024

After arguing at some length, learned counsel

for the petitioner seeks permission of this Court to

withdraw this anticipatory bail application with liberty

to her to surrender before the concerned Court.

Permission as sought for is granted.

This bail application filed under Section 438

Cr.P.C./482 B.N.S.S. is dismissed as withdrawn with

liberty as prayed for.

However, if the petitioner surrenders herself

and files the bail application before the concerned

[2024:RJ-JP:41335] (2 of 2) [CRLMB-11717/2024]

Court, it is expected from the concerned court to

decide the bail application of the petitioner preferably

on the same day, in accordance with law.

(UMA SHANKER VYAS),J

YOGESH KUMAR /10

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